SUDESH KUMARI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner widow of Sh. Narender Kumar, who was working as a Lecturer in English in the Department of Education, Haryana, has approached this Court seeking appointment on compassionate grounds.

(2.) She has stated that when her husband expired on 09.07.2005, she applied for appointment on compassionate grounds as per the then prevalent Rules. The representation of the petitioner was duly considered and thereafter, order dated 23.01.2006 (Annexure P-2) was passed where it was stated that there was no post of Clerk vacant in the department. Counsel contends that thereafter, petitioner had been approaching the respondents and a reference has been made to the appeal dated 12.01.2009 (Annexure P-4) which has been sent through proper channel to the Commissioner and Director General, School Education Haryana-respondent No. 2 but no response has been received. Thereafter, another representation has been submitted by the petitioner dated 14.08.2011 (Annexure P-8). The same is also pending consideration as no decision has been conveyed to her till date. Counsel for the petitioner states that the case of the petitioner is covered by the Haryana Compassionate Assistance to the Dependents of Deceased Government Employees Rules, 2003 and a judgment of this Court in the case of Abhishek Kumar vs. State of Haryana and others, 2007 (3) RSJ 121. Counsel, at this stage, submits that the petitioner will be satisfied if a direction is issued to the Commissioner and Director General, School Education Haryana-respondent No. 2 to consider and decide the appeal dated 12.01.2009 and the representation dated 14.08.2011 within some specified time.

(3.) Without going into the merits of the case or commenting thereon, the present petition is disposed of with directions to the Commissioner and Director General, School Education Haryana-respondent No. 2 to consider and decide the appeal dated 12.01.2009 (Annexure P-4) and the representation dated 14.08.2011 (Annexure P-8) within a period of two months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner forthwith.